STATE OF HARYANA Vs. INDIRA KUMARI

JUDGEMENT

(1.) The respondents herein were in the service of the appellant-State as Language Teachers. They were appointed a long time back.

(2.) The question which arises for consideration in these appeals as a to whether the Certificate of Junior Basic Training Course (for short "J. B. T.") is equivalent to that of Orientation Training (for short "O. T.").

(3.) The essential qualification for holding of the post of Language Teacher is said to be "(i) Matric from Punjab University or Board of School Education, Haryana or an equivalent qualification recognised by the said Board; (ii) Prabhakar (Honours in Hindi) from a recognised University; and (iii) pass in LTC (OT) examination in Hindi conducted by the Haryana Education Department or an equivalent qualification recognised by the Haryana Education Department - OR - Graduate from a recognised University with Hindi as an elective subject/M. A. in Hindi from a recognised University/B. A. (Honours) in Hindi with B. T./B.Ed. or equivalent in all the cases." The said qualification was laid down by the appellant State by amending the Punjab Educational Service Rules, 1955 by reason of Punjab Educational Service, Class -III School Cadre (First Amendment) Rules, 1995.